SUNIL SINGHVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Though the matter is listed under Orders Category, but on the request of learned counsels for the parties, the matter is finally heard today itself.

(2.) The instant writ petition has been preferred by the petitioner under Article 226 of the Constitution of India, with the following prayers:-

(3.) Briefly stated facts of the case are that Shri Vijay Singh Singhvi and Shri Kanhaiya Lal Singhvi were real brothers and one Shri Vijay Singh Singhvi had three progeny namely; Shri Shanti Lal Singhvi (respondent No.4 herein) and Shri Anil Singhvi and Shri Sunil Singhvi (the petitioner herein). Shri Shanti Lal Singhvi went into adoption to his uncle Shri Kanhaiya Lal Singhvi and was recognized as his adopted son but he continued to reside in the residence of his natural father namely Shri Vijay Singh Singhvi.